Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(2) in The M.P. Panchayat Nirvachan Niyam, 1995

(2)[ The allotment by the Returning Officer of any symbol lo a candidate shall be final, except which is inconsistent with any order or instructions issued by the Commission in this behalf in case of election of a Panch or Sarpanch of a Gram Panchayat, the District Election Officer and in case of a Member of Janpad Panchayat and Zila Panchayat, the District Election Commission, may revise the allotment in such manner as it deems fit.] [[Substituted by Notification No. F-1-40-XXII-P 2, dated 10-4-2002. Prior to substitution it reads as under:'(2) The allotment by Returning Officer of any symbol to a candidate shall be final, except where it is inconsistent with any order or direction issued by the Commission in this behalf, in which case the Commission may revise the allotment in such manner, as it deems fit'.]]